ROJAN THOMAS MALAKHI Vs. SECRETARY

JUDGEMENT

(1.) The case set up in the Writ Petition (Civil) is as follows :

(2.) It is in the light of these averments and contentions that the petitioners have filed the instant W.P.(C.) with the following prayers :

(3.) Heard Sri.I.Dinesh Menon, learned counsel appearing for the petitioners. In the nature of the orders proposed to be passed in this petition, notices to respondents will stand dispensed with.